DIPAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondents.

(2.) By way of present application, the applicant has prayed to regularize the late surrender of 10 days when he was on parole leave during the month of February-March 2021 by the authorities.

(3.) Heard learned APP for the respondent-State.